TEJIBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS matter was initially listed, for production of corpus Ranjanben @ Ashaben, on 9.12.2010. However, since the corpus is found out by the Kagdapith Police Station, who was in illegal detention of respondent No.4 ? Bharatbhai Kanjibhai Parmar, they want to produce the corpus before the Court today. Therefore, Mr. LB Dabhi, learned APP mentioned at 11:00 a.m. and sought permission to circulate this matter and also to produce the corpus before the Court at 2:30 p.m. He has also stated that he has informed Mr. BC Rupera, learned advocate for the petitioner about production of the corpus today. We therefore, granted permission to circulate this matter at 2:30 p.m. and also to produce the corpus before us. That is how, this matter is placed before us today at 2:30 p.m.

(2.) RULE.

(3.) AS per the averments made in the petition, the petitioner is serving in Ahmedabad Municipal Corporation as a worker since last four and half years on compassionate ground, as her husband, who was serving in Ahmedabad Municipal Corporation, expired before five years. The petitioner has five daughters and one son. The elder daughters namely Nayna and Madhu married and they are residing at their matrimonial home. The son namely Sanjay is aged about 18 years, residing with the petitioner and is unmarried. The younger daughters of the petitioner namely Ranjan @ ASha aged about 12 years and 9 months, Sangeeta aged about 11 years and Manju aged about 9 years.